The current appeal contests the National Company Law Appellate Tribunal's ruling which annulled the National Company Law Tribunal's initiation of the Corporate Insolvency Resolution Process against Hitro Energy Solutions Private ... Limited asserting that the appellant being a purchaser rather than an operational creditor under the IBC lacked evidence of the respondent's acquisition of the Proprietary Concern and that the application under Section of the IBC was time-barred with these matters now elevated to the Supreme Court